REGENT COMPUTRONICS PVT. LTD.

K R Palanisamy Appellant

V/S

Director, Institute Of Road Transport; Principal, Institute Of Road Transport Technology Respondents

Referred Judgements :-

PRITAM SINGH GILL V.STATE OF PUNJAB AND OTHERS [REFERRED]
SOHAN LAL VS. UNION OF INDIA [REFERRED]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED]
PRAGA TOOLS CORPORATION VS. C A IMANUAL [REFERRED]
S L AGARWAL VS. GENERAL MANAGER HINDUSTAN STEEL LIMITED [REFERRED]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED]
UNION OF INDIA VS. R C JAIN [REFERRED]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED]
THOTE BHASKARA RAO VS. A P PUBLIC SERVICE COMMISSION [REFERRED]
TEKRAJ VASANDI ALIAS K L BASANDHI VS. UNION OF INDIA [REFERRED]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED]
CHANDER MOHAN KHANNA VS. NATIONAL COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING [REFERRED]
VST INDUSTRIES LIMITED VS. VST INDUSTRIES WORKERS UNION [REFERRED]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED]
G BASSI REDDY VS. INTERNATIONAL CROP RESEARCH INSTUTUTE [REFERRED]
ZEE TELEFILMS LTD VS. UNION OF INDIA [REFERRED]
STATE OF ASSAM VS. BARAK UPATYAKA D U KARMACHARI SANSTHA [REFERRED]
SATIMBLA SHARMA VS. ST PAULS SENIOR SECONDARY SCHOOL [REFERRED]
KONASEEMA CO OP CENTRAL BANK LTD VS. N SEETHARAMA RAJU [REFERRED]

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ of Certiorarified Mandamus in calling for the entire records of the Respondent relating to Reference IRTT/ADI/EST4/TS/2000 and quash the impugned order dated 26.09.2000 passed by the 2nd Respondent. Further, the Petitioner has sought for passing of an order by this Court for directing the Respondents to fix the salary in the Scale of Pay of Rs.2200 - 4000 with effect from 16.10.1986 and to pay the arrears occurred on and from 16.10.1986.

(2.) The Writ facts:

(3.) The Government of Tamil Nadu was pleased to pass a G.O.Ms.No.1513, Education (J1) Department, dated 23.10.1989 in and by which, the Scales of pay of the Physical Directors and Librarians in Engineering Colleges were directed to be revised from Rs.700-40-1100-50-1300 to Rs.700-40-1100-50-1300-E.B.50-1600 with effect from 01.04.1980 notionally and monetary benefit from 01.01.1986, on the basis of the recommendation of the All India Council for Technical Education (hereinafter referred to as AICTE). On the implementation of the AICTE Scales of pay, his salary was fixed as Rs.1,740-3000 from 01.01.1986. In terms of G.O.Ms.No.1352 Education (G2) Department, dated 25.09.1989, the Pay Scales of the Directors of Physical Education can be fixed only in Rs.2200-4000 with an usual bunching benefits and they may be allowed increments in the Scale from 01.01.1986 or the date of appointment whichever is later.

Click here to view full judgment.

K R PALANISAMY Vs. DIRECTOR, INSTITUTE OF ROAD TRANSPORT; PRINCIPAL, INSTITUTE OF ROAD TRANSPORT TECHNOLOGY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address